COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,644 of 4,611

High Courts25 Feb 1992

Goyal and Company Vs Union Territory and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 303

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AChandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3)Constitution of India, 1950 — Article 226, 227

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High Courts25 Feb 1992

Smt. Mam Kauri Vs Smt. Lachmi Devi and Others

Punjab And Haryana At Chandigarh · (1993) CivCC 31 : (1992) 102 PLR 657

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 2

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High Courts25 Feb 1992Allowed

Sharma Rice Mills Vs Zimidara Friends Traders

Punjab And Haryana At Chandigarh · (1992) 02 P&H CK 0006

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 72

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High Courts25 Feb 1992

Diali Vs Amar Kaur

Punjab And Haryana At Chandigarh · (1992) 2 LJR 433 : (1992) PLJ 40 : (1992) 2 RRR 97

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High Courts24 Feb 1992

Balwant Kaur Vs Ajmer Singh, etc.

Punjab And Haryana At Chandigarh · (1992) 101 PLR 690

Transfer of Property Act, 1882 — Section 92

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High Courts24 Feb 1992Dismissed

Hari Singh Vs Munshi Ram and Another

Punjab And Haryana At Chandigarh · (1992) 02 P&H CK 0149

Civil Procedure Code, 1908 (CPC) — Section 47, 60

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High Courts24 Feb 1992

Darshan Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 439 : (1992) 102 PLR 594

Constitution of India, 1950 — Article 226

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High Courts24 Feb 1992Allowed

Ajmer Singh and Another Vs Surjit Singh and Others

Punjab And Haryana At Chandigarh · (1992) CivCC 628 : (1992) 102 PLR 189

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High Courts24 Feb 1992

State of Punjab Vs Karnail Singh

Punjab And Haryana At Chandigarh · (1993) 103 PLR 317

Punjab Police Rules, 1934 — Rule 14.11A, 16.2(1)

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High Courts24 Feb 1992Dismissed

Inder and Others Vs Jhamman and Others

Punjab And Haryana At Chandigarh · (1993) 105 PLR 95

Punjab Pre-emption Act, 1913 — Section 13

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High Courts24 Feb 1992

Laxmi Narain alias Kaka and another Vs Balbir Kaur and others

Punjab And Haryana At Chandigarh · (1992) ACJ 705 : AIR 1992 P&H 283 : (1993) 1 ILR (P&H) 290

Motor Vehicles Act, 1939 — Section 92Motor Vehicles Act, 1988 — Section 173, 173(1)

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High Courts24 Feb 1992Allowed

Smt. Maya Devi and Another Vs Rameshwar

Punjab And Haryana At Chandigarh · (1992) 101 PLR 688

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High Courts24 Feb 1992Allowed

Munni Devi Vs Satbir

Punjab And Haryana At Chandigarh · (1992) 1 DMC 526

Hindu Marriage Act, 1955 — Section 13

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High Courts24 Feb 1992

Tarsem Singh and ors. Vs State of Haryana and anr.

Punjab And Haryana At Chandigarh · (1992) 1 AICLR 626 : (1992) 1 RCR(Criminal) 577

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High Courts24 Feb 1992

Cantonment Board, Ambala Cantt. Vs S.S. Dass and another

Punjab And Haryana At Chandigarh · AIR 1993 P&H 76

Cantonments Act, 1924 — Section 185, 272Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts24 Feb 1992

Gurmukh Singh Vs Davinder Kaur

Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 213

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High Courts24 Feb 1992

Dharam Singh Vs Inspector General of Prisons

Punjab And Haryana At Chandigarh · (1992) 1 AICLR 679 : (1992) 2 RCR(Criminal) 193

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High Courts24 Feb 1992

Laxminarain alias Kaka and Another Vs Balbir Kaur and Others

Punjab And Haryana At Chandigarh · (1993) 1 ACC 212 : (1992) 101 PLR 563

Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 173(1)

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High Courts24 Feb 1992

Mata Din Vs Jeek Ram and others

Punjab And Haryana At Chandigarh · AIR 1992 P&H 272 : (1992) 101 PLR 585

Civil Procedure Code Amendment Act, 1976 — Section 47Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts24 Feb 1992Allowed

S. Gopal Singh and Others Vs Punjab State

Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 265 : (1993) 103 PLR 213

Punjab Land Revenue Act, 1887 — Section 158(2), 45Specific Relief Act, 1963 — Section 34

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